(1) The 1 [State Government] may invest any Forest-officer with all or any of the following powers, that is to say:-- (a) power to enter upon any land and to survey, demarcate and make a map of the same; (b) the powers of a Civil Court to compel the attendance of witnesses and the production of documents and material objects; (c) power to issue a search-warrant under the Code of Criminal Procedure, 1898 (5 of 1898); and (d) power to hold an inquiry into forest-offences, and, in the course of such inquiry, to receive and record evidence. (2) Any evidence recorded under clause (d) of sub-section (1) shall be admissible in any subsequent trial before a Magistrate, provided that it has been taken in the presence of the accused person. STATE AMENDMENTS Jammu and Kashmir and Ladakh (UTs).-- Section 72.-- For section 72, substitute the following section, namely; 72. Government of Union territory of Jammu and Kashmir may invest Forest officers with certain powers.- (1) The forest officers shall have the following powers, namely:- (a) power to enter upon any land and to survey, demarcate and make a map of the same. (b) the powers of a Civil Court to compel the attendance of witnesses and the production of documents and material objects; (c) power to hold an inquiry into forest offences and in the course of such inquiry, to receive and record evidence; and (d) power to issue search warrants under the Code of Criminal Procedure, 1973 (2 of 1974): Provided that powers under clause (b) and (c) shall not be exercised by a forest officer below the rank of a Range Officer: Provided further that the powers under clause (d) shall not be exercised by a forest officer below the rank of a Divisional Forest Officer. (2) Any evidence recorded under clause (c) of sub-section (1) shall be admissible in any subsequent trial before a Magistrate, if that it has been taken in the presence of the accused person. (3) Any forest officer not below the rank of a Range Officer may delegate his powers of inquiry to an officer of the rank of Forester if the offence is compoundable under section 68 of this Act. [ Vide the Jammu and Kashmir Reorganization (Adaptation of Central Laws) Order, 2020, notification No. S.O. 1123(E) dated (18-3-2020) and Vide Union Territory of Ladakh Reorganisation (Adaptation of Central Laws) Order, 2020, notification No. S.O.3774(E), dated (23-10-2020).] Maharashtra.-- Amendment of section 72.-- In section 72 of the principal Act, in sub-section (1), in clause (c), for the words and figures "Code of Criminal Producer, 1898" the words and figures "the Code of Criminal Procedure, 1973" shall be substituted. [ Vide Maharashtra Act VII of 1985, s.21]Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.